Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PETROLEUM PRODUCTS (REGULATION OF SUPPLY TO RETAIL OUTLETS) ORDER, 1974 CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Regulation of supply of the petroleum products SCHEDULE 1 :- THE SCHEDULE PETROLEUM PRODUCTS (REGULATION OF SUPPLY TO RETAIL OUTLETS) ORDER, 1974 G.S.R. 396 (E), dated the 18th September, 1974 2. - In exercise of the powers conferred by Sec. 3 of the Essential Commodities Act, 1955, the Central Government hereby makes the following Order, namely: 1. Short title, extent and commencement :- (1) This Order may be called the Petroleum Products (Regulation of Supply to Retail Outlets) Order, 1974. (2) It extends to the whole of India. (3) It shall come into force at once. 2. Definitions :- In this Order, unless the context otherwise requires,- (a) "dealer", in relation to a retail outlet, means a person who is appointed as such by an oil company to operate such retail outlet; (b) "oil company" means an oil distributing company specified in the Schedule appended to this order; (c) "petroleum products" means any of the petroleum products mentioned below, namely,- (i) high speed diesel oil; (ii) kerosene, superior and inferior; (iii) light diesel oil; (iv) lubricants and greases, including base oil; (v) motor spirit of all grades; (vi) solvents of all types, including mineral turpentine oil; (vii) wax of all grades; (d) "retail outlet" means a filling station in which one or more dispensing pumps have been provided and where a petroleum product is sold in retail. 3. Regulation of supply of the petroleum products :- (1) Where under any agreement between a dealer and an oil company a petroleum product is to be delivered at a retail outlet, and the Central Government is of the opinion that such petroleum product may not be available at the retail outlet, either wholly or partially to meet the demand of the general public it may, by order in writing, direct any other oil company to deliver, for such period as may be specified in the Order, such petroleum product at the retail outlet and thereupon it shall be the duty of the oil company specified in the Order to deliver, and of the dealer to receive, the petroleum product so ordered to be delivered. (2) The order made under sub-clause (1) shall have effect notwithstanding anything to the contrary contained in any agreement between the dealer and the oil company. (3) No suit, prosecution or other legal proceeding shall lie against the dealer of the oil company for receiving or delivering any petroleum product in accordance with the order made under sub- clause (1). SCHEDULE 1 THE SCHEDULE [See Cl.2(b)] Names of Oil Companies 1. Messrs Indian Oil Corporation Limited, a company incorporated in India. 2. Messrs Indo-Burmah Petroleum Company Limited, a company incorporated in India. 3. Messrs Burmah Shell Oil Storage and Distributing Company of India Limited, a company incorporated in the United Kingdom and carrying on business in India. 4. Messrs Hindustan Petroleum Corporation Limited, a company incorporated in India. 5. Messrs Caltex (India) Limited, a company incorporated in the Bahama Islands and carrying on business in India. 6. Messrs Assam Oil Company Limited, a company incorporated in the United Kingdom and carrying on business in India. 7. Messrs Castrol India Limited.